Section 2 in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
2. Definitions.
- In these Rules, unless the context otherwise requires, -(a)"Act" means the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) and the Thoothukkudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), as the case may be;(b)"Commissioner" means the Commissioner of a Municipal Corporation or of a Municipality;(c)"Executive Authority" means the Executive Authority of a Municipality or of a Town Panchayat;(d)"Multi-storeyed and public building" means, a building having more than two floors, where public have an access for any purpose and used as a, -(i)school, college or University or other similar educational institution, hostel, library or lecture room;(ii)hospital, nursing home, dispensary or any other similar institution;(iii)boarding and lodging house;(iv)choultry or marriage hall;(v)cinema theatre, amusement park, swimming pool, recreation centre, motion picture house, assembly hall, auditorium, exhibition hall, museum, recreation pier and stadium;(vi)market for the display and sale of merchandise, either wholesale or retail;(vii)bank, ATM counter, insurance company;(viii)jewellery shop;(ix)shopping mall (any building providing multiple services or facilities to the public like shopping, cinema theatres, restaurants, etc., for example a multiplex or a shopping complex);(x)industry carrying the activities of production, manufacturing;(xi)institution of information technology services or radio broadcasting services or television stations;(xii)office of the Central Government or any State Government or any local authority or any body corporate owned or controlled by the Central Government or any State Government;(xiii)office by any quasi-Governmental organization or any Government undertaking controlled by the Central Government or any State Government; and(xiv)bus station and bus terminals;(e)'urban local body' means a Municipal Corporation, a Municipality or a Town Panchayat; and(f)all words and expressions used but not defined in these rules shall have the meanings, respectively, assigned to them in the Act.
